SMT. KAMLA TOMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The issue that arises for consideration in this petition is whether the delay in filing an application under Sec. 28-A of the Land Acquisition Act 18941 can be condoned.

(2.) Learned counsel for the petitioner has submitted that the delay can be condoned and, therefore, the application that had been filed beyond the time prescribed under Sec. 28-A of the Act was required to be decided on merits after condoning the delay.

(3.) Learned Standing Counsel, on the other hand, has submitted that the time period provided for under Sec. 28-A of the Act for filing the application cannot be extended and, therefore, the application filed by the petitioner which was admittedly beyond the time prescribed cannot be entertained.